Section 2(2) in The Punjab Registration of Money-lender's Act, 1938
(2)"Collector" means a Collector of the District or such other officer not below the rank of Assistant Collector first grade as may be specially empowered by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to discharge the functions of a Collector for the purposes of this Act.
